Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 87] [Entire Act] State of Bihar - Subsection Section 87(2) in The Bihar Panchayat Raj Act, 2006 (2)The Government shall, from time to time, post or depute in every Zila Parishad such number of officers and staff, as the Government considers necessary.
